MANAGING DIRECTOR, APSRTC Vs. LAVANYA

JUDGEMENT

(1.) In this order the maintainability of cross objections in an appeal filed under Sec. 173 of the Motor Vehicle Act,1988 is being considered.

(2.) This appeal has been filed by the appellant challenging the judgment and decree dt.6/9/2010 in O.P.No.598 of 2009 of the Motor Vehicle Accidents Claims Tribunal-cum-I Additional District Judge, Medak at Sangareddy.

(3.) In the impugned judgment, the Tribunal had directed the appellant to pay compensation of Rs.6,32,000.00 to the respondents with interest at 8% per annum from the date of petition till date of deposit.